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Judgment
The Applicant claims to be a proprietary concern engaged in stone crushing and allied products. It claims to have applied for grant of consent to the Respondent nos. 1 and 2 on 17th June, 2016.
The Applicant's grievance is that the Application has not yet been considered and as the Applicant is similarly placed like other stone crushers who were granted the benefit of directing joint Inspection by the Respondents authority to enable it to issue the required consent/permission expeditiously, the applicant be granted similar relief.
Learned Counsel cited the Order passed by the Principal Bench (Court-1) of this Tribunal in Original Application No. 509 of 2016 to 513 of 2016. We have perused the said Order and we are satisfied that the Applicant would be entitled to the same benefit as the case made out is not different from the cases considered by this Tribunal while passing the Order on 23rd September, 2016. Hence, these Applications are allowed in terms of the Order passed on 23rd September, 2016.
We further direct that the Applicant must disclose the source of raw material and water that could be utilized in running of its stone crusher unit.
Thus, Original Application No. 543 of 2016, Original Application No. 544 of 2016 and Original Application No. 545 of 2016 are disposed of, in terms of the order dated 23rd September, 2016 in Original Applications Nos. 509 to 513/2016.
M.A. No. 1029 of 2016, M.A. No. 1028 of 2016 and M.A. No. 1033 of 2016
These Applications do not survive for consideration as the main Applications stand disposed of.
Thus, M.A. No. 1029 of 2016, M.A. No. 1028 of 2016 and M.A. No. 1033 of 2016 are disposed of accordingly, with no order as to cost.